KONERU MARUTHI PRASAD Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition is filed by the petitioners/A-1 to A-3, A-5 to A-7 and A-10 U/s.482 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') to quash the charge sheet in NDPS S.C.No.34/2023 on the file of learned I Addl.District & Sessions Judge, Nellore, SPSR Nellore District.

(2.) Heard Sri P.Venkateswarlu, learned Senior Counsel for the petitioners and Sri A.Sai Rohith, learned Assistant Public Prosecutor representing the State/respondents No.1 to 3.

(3.) The contention of the petitioners is that they were prosecuted for the offence under Sec. 120-B, 272, 273, 353 r/w.34 of Indian Penal Code, 1860 (for short, "I.P.C."), Sec. 58 of Food Safety and Standards Act 2006 (for short, "the FSSA, 2006"), U/s.20 (b)(ii)(B) r/w.8(c) of NDPS Act, 1985 and Sec. 192 of M.V.Act.